Section 55(4)(a) in The Kalyani University Act, 1981

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State of West Bengal - Subsection

Section 55(4)(a) in The Kalyani University Act, 1981

(a)the constitution of the Court, the Executive Council and other bodies referred to in sub-section (3) cannot be completed within the period of office of the first Vice-Chancellor appointed under sub-section (1), then, on the expiry of such period, the Chancellor may, in consultation with the Minister, on such terms and conditions as he thinks fit, appoint the first Vice-Chancellor whose period of office has expired or another person to be the Vice-Chancellor for the purposes of this section for such period [not exceeding two years] [Words 'not exceeding eighteen months' first substituted for the words 'not exceeding one year' by W.B. Act 7 of 1985, then the words within third brackets substituted for the words 'not exceeding eighteen months' by W.B. Act 25 of 1985.] as the Chancellor thinks fit, or

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State of West Bengal - Subsection

Section 55(4)(a) in The Kalyani University Act, 1981